Bombay High Court
Dr. Santosh Chandrashehar Shetty vs Mrs. Ameeta Santosh Shetty on 18 March, 2020
Equivalent citations: AIR 2020 (NOC) 945 (BOM.), AIRONLINE 2020 BOM 210
Author: Sarang V. Kotwal
Bench: K.K.Tated, Sarang V. Kotwal
Basavraj
G. Patil
Digitally signed by
Basavraj G. Patil
242.19-cam.odt
Date: 2020.03.19
11:53:48 +0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE SIDE JURISDICTION
Civil Application No.242/2019
in
Family Court Appeal No.113/2014
Dr. Santosh Shetty ..... Applicant
Vs.
Mrs. Ameeta Shetty ..... Respondent
Mr. Rajiv Chavan, Senior Advocate a/w. Smt. Priyanka
Chavan and Mr. Atul Mankame I/b. Mahesh Thorat for the
Applicant
Mrs. Ameeta Shetty, Respondent in person.
CORAM: K.K.TATED &
SARANG V. KOTWAL,JJ.
DATE : 18 th MARCH, 2020
PC :
1 Heard. By this application the Applicant husband is
seeking an order of injunction restraining the Respondent from entering the place of employment of the Applicant and from attempting to communicate with the Applicant and with the hospital authorities, patients and other relatives of the Applicant in any manner, whatsoever, including personal, oral or written or electronic or telephonic contact.
2 It is to be noted that at the time of arguing the Family Court Appeal on merits, which was finally heard and Basavraj G. Patil 1/2 242.19-cam.odt disposed of by this court vide judgment of even date, this application was not argued either by the Applicant nor the Respondent in-person. Therefore, there is no question of passing any order on this Civil Application. Hence, the Civil Application stands dismissed as not argued before this court.
3 No order as to costs.
(SARANG V. KOTWAL, J.) (K.K.TATED,J) Basavraj G. Patil 2/2